LAWS(GJH)-2019-9-275

KETANBHAI JAMANBHAI VAGHASIYA Vs. STATE OF GUJARAT

Decided On September 16, 2019
Ketanbhai Jamanbhai Vaghasiya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with an offence being C.R. No. I-37 of 2019 registered with Dhoraji Police Station, Rajkot (Rural) for the offences punishable under Sections 406, 420, 465, 467, 468 and 471 of the Indian Penal Code, 1860 and Sections 13(1) etc. of the Insecticides Act, 1968 and Sections 9(1) and 10(1) of Insecticides Act, 1971.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.